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State of Himachal Pradesh - Section

Section 13 in Himachal Pradesh Private Forests Act, 1954

13. Management of forest.

- The foret for which an approved working plan exists will be managed by the owner himself according to prescriptions made in such working plan with the assistance of such trained staff as may be prescribed in the working plan and under the superintendence of the Forest Officer. No deviation from the prescriptions of the working plan will be permitted without the previous sanction of the Forest Officer.